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ITAT, Kolkata Directs CIT (A) to Send Notices to Advocates Through Email - (07 Feb 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Kolkata has directed the Commissioner of Income Tax (Appeals) to send notices to the advocate of the assessee through email as the notices sent to the assessee were returned.

Tags : INCOME TAX APPELLATE TRIBUNAL   SENDING OF NOTICES THROUGH EMAIL  

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